Nilay Discretionary Trust, vs The Additional Commissioner Of Income ...
2025 Latest Caselaw 3403 Tel

Telangana High Court

Nilay Discretionary Trust, vs The Additional Commissioner Of Income ... on 25 March, 2025

Author: P.Sam Koshy

Bench: P.Sam Koshy

              THE HON'BLE SRI JUSTICE P.SAM KOSHY

                                      AND

      THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA

                   I.T.T.A.Nos.121, 51 & 122 OF 2024

COMMON JUDGMENT:

(per Hon'ble Sri Justice P.Sam Koshy)

Today, when the matter is taken up for hearing, Ms.Manara

Ananthan, learned counsel representing Ms.K.Srilatha, learned

counsel for the appellant entered appearance and prays for withdrawal

of these appeals with a liberty to avail other appropriate legal recourse

available so far as the grievance of the appellant is concerned.

2. As prayed for, these appeals stands dismissed as withdrawn with

a liberty as sought for.

As a sequel, miscellaneous applications pending if any, shall

stand closed.

__________________ P.SAM KOSHY, J

_________________________________ NARSING RAO NANDIKONDA, J

Date: 25.03.2025 AQS

THE HON'BLE SRI JUSTICE P.SAM KOSHY

AND

THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA

I.T.T.A.Nos.121, 51 & 122 OF 2024

25.03.2025 AQS